AI Structured Summary
Not yet generated for this judgment
Judgment
Sr No.,Particulars,Amount in Rs.
1,Financial Debt,"5,09,72,605
2,Operational Debt,"1,84,82,176
3,Total Debt,"6,94,54,781
iii. Mr Vishram Narayan Panchpor, having his address at B - 506, 5th floor, Building No.83, Chembur Sindhoo Co-operative Housing Society, Tilak",,
Nagar, Chembur, Mumbai â€" 400 089, Registration No. IBBI/IPA-002/IP-N00269/2017-18/10782; Contact: 9819047836 and email: v",,
ishramp@gmail.com is appointed as the Interim Resolution Professional. No disciplinary proceeding is pending/proposed against him as per the IBBI,,
website.,,
iv. He is directed to take charge of the Corporate Debtor’s management forthwith and take necessary steps in furtherance of the CIRP in terms,,
of Sections 13(2), 15, 17, 18 and 20 of Code and Rules made there under.",,
v. Moratorium under Section 14 of the Code in respect of the Corporate Debtor is hereby declared.,,
vi. The Directors, Promoters or any other person(s) associated with the management of Corporate Debtor shall extend all assistance and cooperation",,
to the IRP as stipulated under section 19 for effectively discharging his functions under the Code.,,
vii. The Registry is directed to communicate the order to the Applicant forthwith.,,
viii. The Applicant and the Registry are further directed to send the certified copy of this order to the IRP for necessary compliance.,,